Tribunals and Commissions26 May 2014Disposed Of
K.L. Rajgarhia And Ors. Vs Canara Bank And Ors.
Debts Recovery Appellate Tribunal · (2015) 3 BC(DRAT) 34
Transfer Of Property Act, 1882 — Section 106
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2014
140 judgments · page 4 of 7
Tribunals and Commissions23 May 2014Allowed
State Bank Of Bikaner & Jaipur Vs Naresh Kumar And Ors.
Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 169
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)
Tribunals and Commissions21 May 2014Allowed
Indian Bank Vs Aman Goel
Debts Recovery Appellate Tribunal · (2014) 05 DRAT CK 0006
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)
Tribunals and Commissions19 May 2014Allowed
Punjab And Sind Bank Vs Raman Khangura And Ors.
Debts Recovery Appellate Tribunal · (2015) 1 BC(DRAT) 104
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions13 May 2014Dismissed
Skipper Sales Pvt. Ltd. Vs Punjab & Sind Bank
Debts Recovery Appellate Tribunal · (2015) 1 BC 149
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 21
Tribunals and Commissions12 May 2014Dismissed
Sheba Wheels Pvt. Ltd. And Ors. Vs Punjab National Bank
Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 81
Code Of Civil Procedure, 1908 — Section 151, 152, Order 20 Rule 7Limitation Act, 1963 — Article 116, 156Limitation Act, 1963 — Section 5
Tribunals and Commissions09 May 2014Allowed
Bhilwara Textiles Pvt. Ltd. Vs State Bank Of India And Ors.
Debts Recovery Appellate Tribunal · (2015) 1 BC115
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 25, 27, 28, 28(2), 28(3)
Tribunals and Commissions08 May 2014Dismissed
Kunj Behari Hada Vs Punjab National Bank And Ors.
Debts Recovery Appellate Tribunal · (2015) 1 BC139
Code Of Civil Procedure, 1908 — Order 9 Rule 13, Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 7, Order 47 Rule 8Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 22(g), 22(2)(g)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22
Tribunals and Commissions07 May 2014Disposed Of
Oriental Bank Of Commerce Vs Prakashwati And Ors.
Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 85
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 22
Tribunals and Commissions07 May 2014Allowed
Joginder Singh And Ors. Vs Oriental Bank Of Commerce And Ors.
Debts Recovery Appellate Tribunal · (2015) 1 BC 169
Tribunals and Commissions06 May 2014Dismissed
Today's Writing Products Ltd. And Ors. Vs Royal Bank Of Scotland N.V.
Debts Recovery Appellate Tribunal · (2015) 1 BC 161
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 34, 34(1), 34(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22, 22(1), 25Companies Act, 1956 — Section 178
Tribunals and Commissions06 May 2014Dismissed
Gowri Shankar Gupta And Ors. Vs Canara Bank And Ors.
Debts Recovery Appellate Tribunal · (2015) 1 BC 159
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions01 May 2014Allowed
Parry Mouldings And Ors. Vs Punjab & Sind Bank
Debts Recovery Appellate Tribunal · (2015) 1 BC 166
Tribunals and Commissions28 Apr 2014Dismissed
State Of Haryana Vs ICICI Bank Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2015) 1 BC(DRAT) 110
Code Of Civil Procedure, 1908 — Section 78(2), 78(3)Constitution Of India, 1950 — Article 13, 372, 372(1)
Tribunals and Commissions24 Apr 2014Allowed
India Bulls Housing Finance Ltd. Vs Raminder Singh Gujral
Debts Recovery Appellate Tribunal · (2015) 1 BC 152
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions24 Apr 2014Dismissed
Vee Ess Jewellers Pvt. Ltd. Vs State Bank Of India And Ors.
Debts Recovery Appellate Tribunal · (2015) 1 BC 146
Tribunals and Commissions23 Apr 2014Disposed Of
Canara Bank Vs Vinod Kumar Jain
Debts Recovery Appellate Tribunal · (2015) 1 BC 155
Tribunals and Commissions22 Apr 2014Dismissed
Canara Bank Vs Vijay Kumar
Debts Recovery Appellate Tribunal · (2015) 1 BC 137
Tribunals and Commissions21 Apr 2014Allowed
Suresh Kumar Gupta Vs Canara Bank
Debts Recovery Appellate Tribunal · (2014) 4 BC(DRAT) 44
Tribunals and Commissions21 Apr 2014Disposed Of
Dewan Housing Finance Corporation Vs Suresh Kumar Sharma
Debts Recovery Appellate Tribunal · (2014) 3 BC(DRAT) 205
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14